AJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Dissatisfied with the manner in which the charge has been framed, the accused in C.C. No. 127/12 on the file of Judicial First Class Magistrate Court, No-V, Kozhikode has come before this court by filing this revision.

(2.) The case was taken on file on the basis of a police report filed in Crime No. 505/10 of Feroke Police Station before the Judicial First Class Magistrate Court, No-V, Kozhikode.

(3.) The case of the prosecution in nutshell was that the revision petitioner who is working as a Medical Officer in Red Crescent Hospital, Chakkulam, Chunkam, Feroke without having necessary qualification and registration, but, making the belief that he is having that qualification induced CW7 and obtained the employment and treated the patients stating that he is having the required qualification, from 09.07.2010 to 16.10.2010 and thereby, he had committed the offence punishable under Section 420 of Indian Penal Code and Sections 38 and 39 of Travancore Cochin Medical Practitioners Act. After the final report was filed, the case was taken on file as C.C. No. 127/12 by the learned magistrate for the above said offences.